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[Cites 0, Cited by 1] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in THE INDIAN BOILERS ACT, 1923

(b)any boiler or boiler component, —
(i)in any vessel propelled wholly or in part by the agency of steam;
(ii)belonging to, or under the control of, the Army, Navy or Air Force; or
(iii)appertaining to a sterilizer disinfector used in hospitals or nursing homes, if the boiler does not exceed one hundred liters in capacity.]